R.KIRUBA KANMANI Vs. L.RAJAN

JUDGEMENT

(1.) This petition has been filed challenging the order of the Court below rejecting the petition filed by the petitioner under Section 125 of Cr.PC seeking for monthly maintenance from the respondent, who is the father of the petitioner.

(2.) The petitioner who is aged about 18 years is the unmarried daughter of the respondent and she has sought for maintenance from the respondent father on the ground that she is not in a position to take care of the expenses incurred by her towards her education.

(3.) The Court below has rejected the petition mainly on the ground that the petitioner is a major and that in terms of Section 125 (1) (b) and (c) of Cr.PC , the petitioner is not entitled for any maintenance and that she does not suffer from any physical or metal disablement.